PUJA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner is aggrieved by order dated 21.12.2015 passed by the Central Administrative Tribunal, Patna Bench, Patna, in O.A No. 051/00257/2015, whereby, the application filed by the petitioner claiming compassionate appointment at the place of her sister, who died in harness, has been dismissed being premature.

(3.) In the O.A. filed before the Central Administrative Tribunal, the petitioner had challenged the communication dated 19.9.2015 made to her, by the respondent No. 4, as contained in Annexure-5 to this writ application, whereby the petitioner was informed that her late sister had not completed two years of service and she had not nominated the petitioner as her next kin. She was, however, asked to submit the succession certificate from the competent civil authorities to enable the office to process her claim for terminal benefits of her sister as well as the compassionate appointment, if eligible.